Supreme Court of India Judgements

37260 Judgements hosted as on 01/06/2026 - Search (FREE), Subscribe, Read & Download

Category: Bail Declined

Bail Declined

Lakhimpur Kheri Violence Case – HELD (i) irrelevant considerations having impacted the impugned order granting bail; (ii) the High Court exceeding its jurisdiction by touching upon the merits of the case; (iii) denial of victims’ right to participate in the proceedings; and (iv) the tearing hurry shown by the High Court in entertaining or granting bail to the respondent/accused; can rightfully cancel the bail,

Apr 18, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH JAGJEET SINGH AND OTHERS — Appellant Vs. ASHISH MISHRA @ MONU AND ANOTHER — Respondent ( Before : N.V. Ramana, Surya Kant and Hima…

Bail Declined

HELD When bail has been granted to an accused, the State may, if new circumstances have arisen following the grant of such bail, approach the High Court seeking cancellation of bail under section 439 (2) of the CrPC – OR the State may prefer an appeal against the order granting bail, on the ground that the same is perverse or illegal or has been arrived at by ignoring material aspects which establish a prima­ facie case against the accused.

Mar 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAMLA DEVI — Appellant Vs. STATE OF RAJASTHAN AND OTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal…

Bail Declined

(CrPC) – S 439 – (IPC) – Ss 409, 420, 467, 468, 471 and 120B – Cancellation of bail – Misappropriate/siphoned off the money entrusted to them as a loan to the tune of Rs.25 crores – While releasing accused on bail, the High Court has not at all considered the relevant factors including the nature and gravity of accusation; the modus operandi and the manner in which the offences have been committed through shell companies . Bail cancelled.

Feb 5, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CENTRUM FINANCIAL SERVICES LIMITED — Appellant Vs. STATE OF NCT OF DELHI AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna,…

Bail Declined

Murder – Cancellation of bail – Accused is a history sheeter and is having a criminal antecedent and is involved in the double murder of having killed the father and brother of the informant – High Court releasing the accused on bail is absolutely unsustainable and the same cannot stand – Appeal allowed.

Jan 29, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUNIL KUMAR — Appellant Vs. THE STATE OF BIHAR AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Criminal…

Bail Declined

If bail is granted in a casual manner, the prosecution or the informant has a right to assail the order before a higher forum. Propensity of accused tampering with the evidence and influencing the witnesses is an important factor to be borne in mind in such cases – High Court was not right in allowing the applications for bail filed by the accused – Appeal allowed.

Jan 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JAIBUNISHA — Appellant Vs. MEHARBAN AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal No. 76 of…

Bail Declined

For the monetary benefits accused-husband hatched a criminal conspiracy with other co-accused to kill his wife and tried to make out an accidental case – – looking to the seriousness of the offence and looking to the nature and gravity of the offence committed by accused-husband, the High Court ought not to have released accused-husband on bail – Appeal allowed.

Jan 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ISHWARJI NAGAJI MALI — Appellant Vs. STATE OF GUJARAT AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Criminal…

Bail Declined

Murder of disabled person – Cancellation of Bail – – Accused is a person exercising significant political influence and that owing to the same, the informant found it difficult to get an FIR registered against him – That the accused was arrested only following a protest outside a police station demanding his arrest – Thus, the possibility of the accused threatening or otherwise influencing the witnesses, if on bail, cannot be ruled out

Jan 17, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANOJ KUMAR KHOKHAR — Appellant Vs. STATE OF RAJASTHAN AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal…

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